Section 5 in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001
5. Amendment of Rule 17 of Rules, 1998.
- Rule 17 of the Rules, 1998, shall be substituted by the following -"17. Transfer of Class III and Class IV Employees from one Judgeship to another Judgeship as well as within Judgeship.(i)The Standing Committee on the recommendation of District Judge or otherwise may transfer Class III and Class IV employees from one Judgeship to another Judgeship on administrative ground or in public interest.(ii)In case of transfer of employees on request or in case of mutual transfer, the transferee shall be placed at the bottom of the category to which he belongs at the transferred place.(iii)In case of transfer on administrative ground or in public interest, the transferee shall carry his seniority to the transferred place.(iv)The District Judge may transfer Class III and Class IV employees, including the office bearers of the Association or Union, within his jurisdiction."
